Supreme Court Upholds Acquittal, Holds Investigating Officer Cannot Create Evidence  ||  Supreme Court: NDPS Prosecution Cannot Be Quashed Solely Over Co-Accused’s Disclosure  ||  SC: Tax Classification Depends on Goods' Form at Sale, not their End Use  ||  Delhi High Court: No Material Showing Delhi Police Compromised the 2020 Riots Probe  ||  Madras HC Suggests Mandatory Attachment of Properties Suspected to Be Proceeds of Corruption  ||  P&H High Court: Demolition After Lawyer Flagged Corruption Appears Aimed at Silencing Him  ||  Calcutta High Court: Contempt Proceedings Cannot Be Used to Challenge Orders or Attack Judges  ||  Orissa High Court: Marriage Need Not Be Preserved When the Relationship Has Substantially Eroded  ||  SC: CIRP Can Continue Despite Fraudulent Insolvency Plea That Triggered It  ||  Delhi HC: Senior Citizen May Seek Eviction of Daughter-in-Law for Ill-Treatment    

SC: Proceedings Should be Initiated Within Reasonable Period When No Period is Specified in Statute - (25 Aug 2022)

CIVIL

Supreme Court while quashing notices issues in 2002 against banks to explain transactions of year 1992-1993, has held that the authorities are required to initiate proceeding within a reasonable period when no such period has been provided in the statute.

Tags : SUPREME COURT   REASONABLE PERIOD   STATUTE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved